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Judgment
7 paragraphs · 153 wordsThis matter was listed today for framing of issues. Ms. Manaswi Sood, Advocate for petitioner seeks further time of one week for filing rejoinder
affidavit.  Prayer is opposed by Ms. Ambika Mathur, Advocate for respondent stating that rejoinder is awaited from petitioner since January,
2020.  Perusal of record indicates that on last occasion opportunity was given to petitioner to file rejoinder alongwith cost, as imposed earlier. It
was clearly stated in the order that in case the rejoinder, alongwith cost, was not filed by the extended time, the right of petitioner to file rejoinder
might be closed.   Petitioner is permitted to file its rejoinder, alongwith cost as imposed earlier, latest by 22.2.2021, failing which Registry is
directed to list this matter before Hon’ble Tribunal at a convenient date for closing the right of petitioner to file rejoinder in this matter.  List on
24th March, 2021 for directions. Â